Tapomaya Panda vs State Of Odisha
2023 Latest Caselaw 8107 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLA No.541 of 2016
            Tapomaya Panda                                                 Appellant
                                                                   Mr.Amitav Tripathy
                                                                           ,Advocate
                                              -versus-
            State of Odisha                         ....                     Respondent
                                                                  Mr.S.K. Nayak, AGA
                    CORAM:
                    MR. JUSTICE D.DASH
                    DR. JUSTICE S.K. PANIGRAHI
                                      ORDER

24.07.2023 Order No. Misc. Case No.235 of 2017

12. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Mr.Amitav Tripathy, learned counsel for the Appellant, instead of pressing this application for grant of bail, prays for early hearing of this Appeal on merit subject to the convenience of the Court. He submits that even today if the Court pleases, he is ready for hearing.

2. The prayer of the learned counsel for the Appellant is accepted as the learned counsel for the State gives his consent in submitting that he is also ready for hearing.

3. The Misc. Case is accordingly disposed of.

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

// 2 //

ORDER 24.07.2023 CRLA No.541 of 2016 Order No.

13. 1. On the consent of learned counsels for the parties, the hearing of the Appeal is taken up.

2. The hearing being concluded; judgment is reserved.

(D. Dash) Judge

(Dr.S.K.Panigrahi) Judge

Basu

Signature Not Verified Digitally Signed Signed by: BASUDEV NAYAK Reason: Authentication Location: OHC Date: 25-Jul-2023 17:31:03